Judgement High Court, in exercise of its powers under Article 226/227 of the Constitution of India, shall not venture into re-appreciation of the evidence (Jyotirmayee Panda vs. Union of India)(Central Administrative Tribunal) (25.11.2022)The Applicant challenging the order of punishment reducing her pay by one stage from Rs. 28,700 to Rs. 27,900 for a period of two months with immediat....MANU/CA/0863/2022ServiceSection 14A of IT Act will not apply, if no exempt income is received or receivable during the relevant previous year (The Pr. Commissioner of Income Tax – 18 vs. Oil Industry Development Board)(High Court of Delhi) (21.11.2022)Present Income Tax Appeal has been filed challenging the Order passed by the Income Tax Appellate Tribunal ('ITAT') for Assessment Year 2012-13. The A....MANU/DE/4660/2022Direct TaxationCourts do not sit as an Appellate Authority over the decisions taken by the experts (Dr. Jitender Kumar vs. Union Of India)(High Court of Delhi) (23.11.2022)The Appellant seeks to challenge the Order passed by the learned Single Judge dismissing the Writ Petition which was filed by the Appellant herein for....MANU/DE/4779/2022EducationConduct of the accused is of the prime importance while granting benefit of probation (Parminder Khetarpal vs. State Of NCT Delhi & Anr)(High Court of Delhi) (23.11.2022)The present revision petition has been preferred under Section 397 read with Section 401 and 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") a....MANU/DE/4709/2022CriminalAfter retirement, an employee can continue only as a nominal member of a cooperative society and is not entitled to vote (Laxman Dattatray Jadhav and Ors. Vs. Taluka Co-operative Election Officer and the Assistant Registrar Co-Operative Societies and Ors.)(High Court of Bombay) (22.11.2022)The issue that has attracted the attention of present Court is, whether an employee can continue as member of Salary Earners' Credit Co-operative Soci....MANU/MH/4050/2022Trusts and SocietiesCourt can interfere at the referral stage only when it is manifest that the claims are ex facie time-barred and dead, or there is no subsisting dispute (Meenakshi Solar Power Pvt. Ltd. vs. Abhyudaya Green Economic Zones Pvt. Ltd. and Ors.)(Supreme Court) (23.11.2022)In present matter, disputes arose between the Appellant and the Respondents and the Appellant filed an application before the Commercial Court under S....MANU/SC/1535/2022Arbitration